HEMANTA TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Prasad, learned Amicus Curiae appearing for the appellant. Also heard Mr. M. Phukan, learned Additional Public Prosecutor, Assam, appearing for the State. None has appeared for the informant/ respondent No.2.

(2.) This appeal from Jail is directed against the judgment and order dated 26.07.2018 passed by the learned Additional Sessions Judge, Sonitpur, Tezpur, in Sessions Case No.311/2016 convicting the appellant under section 302 of the IPC for committing murder of deceased Ganesh Kumar and sentenced him to undergo rigorous imprisonment for life and also to pay fine of Rs.10,000/- and in default, to undergo S.I. for 2(two) months.

(3.) The prosecution case, in a nutshell, is that on 18.09.2016 at around 7.30 p.m. the accused had caused grievous injuries upon the deceased Ganesh Kumar by striking him in his abdomen with a dagger in front of the house of Gokul Tanti of the same village. Later on, the injured had succumbed to his injuries on his way to hospital.